Section 38 in West Bengal Trade Unions Rules, 1998
38. Appointment of election agent
.-(1) Each of the contesting unions may appoint an election agent in Form V and send the same to the Returning Officer at the time of scrutiny of the applications.(2)The appointment of the election agent may be revoked at any time by a declaration in writing in Form V,.(3)A new election agent may also be appointed thereafter in the manner provided in sub-rule (1).
